High Courts20 Jun 2013Disposed Off
Smt. Sarita H. Vs The Commissioner, Bangalore Development Authority
Karnataka High Court · (2013) 4 KarLJ 374
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Karnataka High Court judgments
47,933 judgments · page 869 of 2,397
High Courts20 Jun 2013
Sri. Ramesh Naik Vs Sri. Diwakar and The Manager Bajaj Allianz General Insurance Company Ltd. Bajaj Allianz General Insurance Company Ltd. Vs Ramesh Naik and Sri. Diwakar
Karnataka High Court · (2013) 06 KAR CK 0164
High Courts20 Jun 2013
The Managing Director and The Divisional Controller KSRTC Vs Smt. D. Saraswathi and Kum D Thejeshwari Smt. D. Saraswathi and Kumari D Thejeshwari Vs The Managing Director KSRTC and The Divisional Controller KSRTC Sri. D. Jayaprakash and Sri. D. Sathish Vs Managing Director Karnataka State Road Transport Corporation
Karnataka High Court · (2014) 2 AKR 575 : (2013) 4 KarLJ 552
Motor Vehicles Act, 1988 — Section 163-A, 165
High Courts19 Jun 2013Dismissed
Krishna Reddy since deceased by his LRS. K Munni Reddy and Others Vs The Special Additional Lao Bangalore Development Authority Bangalore and The Commissioner Bangalore Development Authority
Karnataka High Court · (2013) ILR (Kar) 5352
Civil Procedure Code, 1908 (CPC) — Section 2(2)Land Acquisition Act, 1894 — Section 18, 26(2), 28ALimitation Act, 1963 — Article 136
High Courts19 Jun 2013
Commissioner of Income Tax Vs Alloy Steels
Karnataka High Court · (2013) 359 ITR 355 : (2013) 217 TAXMAN 262
Income Tax Act, 1961 — Section 263, 40(b)
High Courts19 Jun 2013Allowed
H.B. Industries Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 416
High Courts19 Jun 2013Partly Allowed
Smt. Hema, Pratik, Devashree and Smt. Jamanabai Vs Smt. Santoshi Shivaji Deshmukh and Reliance General Insurance Co. Ltd.
Karnataka High Court · (2014) ACJ 1671 : (2014) 1 AKR 46 : (2013) ILR (Kar) 5810 : (2014) 3 KarLJ 316
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jun 2013Allowed
Kabeeb Kalkarnai Vs State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0163
Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 2(viia), 2(viid), 24, 27A
High Courts19 Jun 2013Dismissed
Thimmaiah N., T. Prasad and Smt. Padmma Vs NIL
Karnataka High Court · (2013) 06 KAR CK 0162
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts19 Jun 2013Dismissed
Sri Venugopal Reddy Vs M/s. United India Insurance Co. Ltd. and Mr. Naresh Kumar
Karnataka High Court · (2013) 06 KAR CK 0161
High Courts19 Jun 2013
Sri. Srinivasa B. Vs State
Karnataka High Court · (2013) 06 KAR CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313
High Courts19 Jun 2013Dismissed
Sri Eshwarappa and Sri Thirthalingappa Vs Sri K. Nagappa
Karnataka High Court · (2013) 06 KAR CK 0089
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9, 151Limitation Act, 1963 — Section 5
High Courts19 Jun 2013Partly Allowed
Mahalingappa Vs The Deputy Commissioner (Food and Civil Supplies) and Another
Karnataka High Court · (2013) ILR (Kar) 5590 : (2013) 4 KarLJ 549 : (2013) 4 KCCR 3355
Essential Commodities Act, 1955 — Section 3, 6-A, 6-C, 7
High Courts19 Jun 2013
HMT Watch Factory IV Vs State of Karnataka
Karnataka High Court · (2013) 06 KAR CK 0007
Central Sales Tax Act, 1956 — Section 9(2)Karnataka Value Added Tax Act, 2003 — Section 39(1), 63, 72(2)
High Courts18 Jun 2013Dismissed
A. Abdul Hameed Vs Syndicate Bank and Others
Karnataka High Court · (2013) ILR (Kar) 4687 : (2013) 4 KarLJ 383 : (2013) 4 KCCR 3154
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 31A
High Courts18 Jun 2013
Smt. Zahida Begum Vs State of Karnataka and Others
Karnataka High Court · (2013) 4 KarLJ 377
High Courts18 Jun 2013Allowed
E.V. Rajesh Vs The Assistant Commissioner for Muzrai Works and Others
Karnataka High Court · (2014) 1 AKR 56 : (2013) 4 KarLJ 375
High Courts18 Jun 2013Dismissed
The Karnataka Urban Water Supply and Drainage Board Vs M/s. Pragathi Concrete Products Pvt. Ltd.
Karnataka High Court · (2013) 06 KAR CK 0159
Arbitration and Conciliation Act, 1996 — Section 11, 37, 43(2), 45(1)
High Courts18 Jun 2013Allowed
Smt. Manjula @ Manjamma and Others Vs Sri Srinivas, The Managing Director, BMTC and United India Insurance Company Ltd.
Karnataka High Court · (2014) ACJ 1769 : (2013) 3 AKR 677 : (2013) ILR (Kar) 3871 : (2013) 6 KarLJ 154
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304, 34
High Courts18 Jun 2013
M/s. Baganeheddal ''C'' Estate Vs The Karnataka Appellate Tribunal and The Assessment Commissioner
Karnataka High Court · (2013) 06 KAR CK 0109
Karnataka Appellate Tribunal Regulations, 1979 — Rule egulation53